Punjab-Haryana High Court

Punjab Wakf Board vs Prtc on 7 May, 2024

                                 Neutral Citation No:=2024:PHHC:063536




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH.




117                              RSA-1215-1993 (O&M).
                                 Date of Decision: 07.05.2024.

PUNJAB WAKF BOARD, AMBALA CANTT.                                 ..Appellant

                             VERSUS

PEPSU ROAD TRANSPORT CORPORATION, PATIALA
                                                                  .. Respondent

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT Mr. J.S. Bhatia, Advocate,
        for the appellant.

            Mr. Raman Mahajan, Advocate,
            for the respondent.

VINOD S. BHARDWAJ, J. (ORAL)

The appellant-plaintiff is in appeal against the judgment and decree dated 04.06.1991 passed in Civil Suit No.123 dated 20.01.1989 by the Addl. Senior Sub Judge, Mansa and the subsequent dismissal of Civil Appeal No.74 of 03.08.1991 by the Additional District Judge, Bathinda vide judgment and decree dated 18.01.1993.

Learned counsel appearing for the appellant-Punjab Wakf Board contends that the matter has already been settled inter se amongst the parties and the property has been leased in favour of the respondent-Pepsu Road Transport Corporation.

Learned counsel for the appellant submits that in view of the subsequent events and settlement between the Punjab Wakf Board and Pepsu Road Transport Corporation, he has instructions not to press the present second appeal.

Dismissed as not pressed at this stage.



May 07, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                  JUDGE
           Whether speaking / reasoned :    Yes / No
           Whether reportable          :    Yes / No

                                1 of 1